USHA Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the owner of a stage carriage, bearing No. KL-2U/730. According to the petitioner, theft of the said vehicle took place as early as on 11/12-7-2005. A crime was registered at the Kilikolloor Police Station as Crime No. 268 of 2005. Investigation is in progress. Initially there was no accused shown. In the course of investigation, altogether four persons have been arrayed as accusedby now. Accused Nos. 1 and 2 have been arrested. Investigation has led the police to the conclusion that the stolen vehicle had been entrusted to accused Nos. 3 and4. That information was allegedly available to the police when the first accused was arrested as early as on 11-11-2005. But accused 3 and 4 have not been arrested yet nor has the vehicle been seized yet.

(2.) The petitioner, the victim of the crime, laments before this Court that no proper and efficient investigation is being conducted by the Investigator. The Sub Inspector of Police Kilikolloor police station is the Investigating Officer. The petitioner, the victim of the crime is entitled to look up to the State for a fair, proper, efficient and expeditious investigation and restoration of the stolen bus to her. All her hopes have been belied. No worthwhile or meaningful investigation is being conducted. It is in these circumstances that the petitioner has come to this Court with this petition praying for directions under Section 482 Cr.P.C. for a proper, efficient and expeditious investigation.

(3.) Notice was given to the respondents. The S.I. of Police has filed a statement dt. 27-2-2007. Not satisfied with the said statement, I have called for production of the case diary. The case diary has been perused. I must say that a perusal of the statement and the case diary leaves this Court with a deep sense of dissatisfaction about the manner in which the investigation is conducted.